Pradhan Meena S/O Lalchand Meena vs State Of Rajasthan
2021 Latest Caselaw 6463 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 1529/2021
                                    Pradhan Meena S/o Lalchand Meena, Aged About 28 Years, R/o
                                    Village Sagatpura, Pahidiya Tehsil Phagi, District Jaipur (Raj)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan,               Through         The     Learned   Public
                                            Prosecutor
                                    2.      Sho Police Staiton Niwai, District Tonk
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ajeet Singh Devanda For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

Learned counsel for the petitioner wants to withdraw this

petition with a request to direct the learned trial Court to decide

the pending application/fresh application under Section 451/457

Cr.P.C. within two weeks.

In view of the urgency involved in the matter, learned

counsel for the State and the Mining Department have not

opposed the prayer.

Accordingly, this petition is dismissed as withdrawn with a

direction to the learned trial Court to decide the pending

application/fresh application, if any, filed by the petitioner under

Section 451/457 Cr.P.C. within two weeks from the date of

application/production of a certified copy of this order.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /64

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